MANAS RANJANKUMAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner Manas Ranjan Kumar has challenged the order of West Bengal Administrative Tribunal in connection with O.A. No. 2938 of 2005 rejecting thereby the prayer of the petitioner's claim for appointment on compassionate ground. The petitioner's father was a permanent employee under the Director of Health Service, Government of West Bengal since 26.10.1961 and he died on 14.07.1998 when he was working as Block Sub-Inspector, Egra Block Primary Heath Centre, Egra, Medinipur. He died leaving behind him the petitioner and three daughters out of whom two were unmarried. The mother of the petitioner died in 1996.

(2.) The petitioner made an application before the Chief Medical Officer of Health, Medinipur in the year 1999 for employment on compassionate ground. Though the respondent No. 5 held enquiry against the prayer of the petitioner but no order was passed for which the petitioner filed application before the West Bengal Administrative Tribunal being O.A. No. 874 of 2004 and the Tribunal was pleased to pass an order on 07.09.2004 by directing the Director of Health Services, Government of West Bengal to dispose of the application as a representation of the applicant by passing reasoned and speaking order within a period of four months from the date of communication.

(3.) However, the Director of Health Services, Government of West Bengal after personal hearing of the applicant rejected his prayer for appointment on compassionate ground.